COMMISSIONER OF INCOME TAX Vs. MANGTU RAM JAIPURIA

JUDGEMENT

(1.) The Tribunal has referred the following question of law to this court under Section 256(1) of the Income-tax Act, 1961.

(2.) The Tribunal, following the decision of the Supreme Court in the case of CIT v. B. C. Srjnivasa Setty, decided the question in favour of the assessee. Following the said decision of the Supreme Court, a similar view was taken by the Kerala High Court in the case CIT v. Merchandisers (P.) Ltd. The Andhra Pradesh High Court in the case of CIT v. Markapakula Agamma, took the same view following the decision of the Supreme Court referred to above. The Delhi High Court in the case of Bawa Shiv Charan Singh v. CIT took a similar view, following the decision of the Supreme Court mentioned above.

(3.) We respectfully agree with the views expressed by the above different High Courts. In that view of the matter, this question of law is answered in the affirmative and in favour of the assessee. There will be no order as to costs.